Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MEGHALAYA ADAPTATION OF LAWS ORDER (No. 1), 1972 CONTENTS 1. . 2. . MEGHALAYA ADAPTATION OF LAWS ORDER (No. 1), 1972 Whereas by S. 79 of the North-Eastern (Re-organisation) Act, 1971 (Central Act 81 of 1971), for the purpose of facilitating the application of any law in relation to the State of Meghalaya, the Government of the State of Meghalaya as the appropriate Government is empowered by Order, to make such adaptations and modifications of the law, whether by way of repeal or amendment, as may be necessary or expedient ; Now, therefore, in exercise of the powers aforesaid, the Government of the State of Meghalaya, hereby makes the following Order namely:- 1. . :- (1)This Order may be called the Meghalaya Adaptation of Laws Order (No. 1), 1972. (2) It shall be deemed to have come into force on the 21st day of January, 1972. 2. . :- As on and from the 21st day of January, 1972 the Assam Motor Vehicles Taxation Act, 1936 (Act 9 of 1936) and the Meghalaya Motor Vehicles Taxation Act with the amendments to which they have been subjected and the rules, orders, schemes, notifications or other instruments made under the aforesaid Act, shall, until altered, repealed, or amended by a com- petent Legislature or other competent authority, have effect subject to the following adaptations and modifications, namely : In the Assam Motor Vehicles Taxation Act, 1936. (1) For the words "Assam", "the Assam State" or "the State of Assam" wherever they occur substitute "Meghalaya" and for the words "State Government" substitute "Government of Meghalaya". (2) Long title and Preamble. Omit "in the Province of Assam" and "in the Assam Province" respectively. (4) Section 4. Omit the two provisions to sub-S. (1). In sub-S. (3), omit all the words commencing with "and the owner of such a vehicle" and ending with "Producer Gas Plant". (5) Section 17. For "the Assam Board of Revenue constituted under S. 3 of the Assam Board of Revenue Act, 1962" substitute "Board of Revenue". In the Meghalaya Motor Vehicles Taxation Act (Act of the Autonomous State of Meghalaya), Omit S. 21.